Section 3(2) in The Sri Aurobindo Memorial Act, 1972.
(2)The Sri Aurobindo Samiti of West Bengal shall, by the said name, be a body corporate with perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, to sue and be sued, to enter into contract and to do all things necessary for the purposes of this Act.
